B.MURALEEDHARA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This intra court appeal has been filed against an order dtd. 5/2/2021 passed by the learned Single Judge, by which writ petition preferred by the appellants has been dismissed.

(2.) Facts giving rise to filing of this appeal briefly stated are that the appellants were working as Teaching and Non-teaching staff in the establishment of respondent No.2 namely Dr. T.M.A. Pai Foundation (hereinafter referred to as the 'Foundation' for short), which runs various education institutions. During the time, when the appellants were employed in the education institution run by the Foundation, the institution received grant-in-aid and the appellants used to receive the salary. The Foundation by a communication informed the Government that it does not wish to receive the grant by the Government. Thereupon, the State Government by an order dtd. 3/12/2008 withdrew the grant and notices of termination were issued to the appellants.

(3.) The appellants thereupon filed a writ petition in which an interim order of stay was granted on 23/7/2009, by which order withdrawing the grant to the education institution, in which, the appellants were employed was stayed. The writ petition was disposed of by an order dtd. 21/6/2011, without prejudice to the rights of the petitioners, if they are in any way violated by the action of the respondents. The appellants assailed the aforesaid order in W.A. No.5326/2011 which was disposed of by an order dtd. 30/1/2012, affirming the order passed by the learned Single Judge.